Supreme Court - Daily Orders
Sadhana Sinha vs Pacl Ltd. on 11 July, 2022
Bench: D.Y. Chandrachud, A.S. Bopanna
ITEM NO.9 COURT NO.4 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No.396/2022
SADHANA SINHA & ANR. Petitioner(s)
VERSUS
PACL LTD. & ORS. Respondent(s)
Date : 11-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s)
Mr. Subhro Sanyal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Instead of entertaining a petition under Article 32 of the Constitution, it would be appropriate if permission is granted to the petitioner to intervene in the pending proceeding pertaining to the PACL group of companies. No case is made out for invoking the jurisdiction under Article 32 of the Constitution.
2 Subject to all just exceptions, and to any objections which may arise, the petition is dismissed by leaving it open to the petitioners to file an application for intervention.
3 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) Signature Not Verified Digitally signed by Chetan Kumar Date: 2022.07.11 A.R.-cum-P.S. Court Master 18:56:56 IST Reason: